Gauhati High Court
Inoo Hazarika vs Rohima Hazarika And 14 Ors on 18 November, 2022
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GAHC010263182019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP(IO)/351/2019
INOO HAZARIKA
W/O WAHIDULLAH, F.A. ROAD, KUMARPARA, GUWAHATI-781009,
KAMRUP (M), ASSAM
VERSUS
ROHIMA HAZARIKA AND 14 ORS.
W/O LT. BADAL HAZARIKA, R/O K.B. ROAD, WARD NO. 13, NORTH
LAKHIMPUR TOWN, P.O. AND P.S. NORTH LAKHIMPUR, PIN-787001, DIST.
NORTH LAKHIMPUR, ASSAM
2:WASIM ALI HAZARIKA
S/O LT. BADAL HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
ASSAM
3:FARHAZ ALI HAZARIKA
S/O LT BADAL HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
ASSAM
4:SARIFUN NESSA @ NISE BEGUM
W/O LT. ANWAR ALI HAZARIKA
R/O K.B. ROAD
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WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
5:UJJAL HAZARIKA
S/O LT. ANWAR ALI HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
6:IRANI HAZARIKA
W/O MOHIBUDDIN AHMED (SUTA)
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
7:RAJIB ALI HAZARIKA
S/O LT. ANWAR ALI HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
8:ABED ALI HAZARIKA
S/O LT. ANWAR ALI HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
9:ON THE DEATH OF LT. DEEPAK ALI HAZARIKA HIS LEGAL HEIRS
ASSAM
9.1:MUSSTT. DILU HAZARIKA
R/O K.B. ROAD
WARD NO. 13
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NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
9.2:MUNNU KHAN
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
9.3:IMTIAZ ALI HAZARIKA
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
9.4:RANI KHAN
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
10:BINOO HAZARIKA
W/O ABDUL MUJID
R/O K.B. ROAD
WARD NO. 13
NORTH LAKHIMPUR TOWN
P.O. AND P.S. NORTH LAKHIMPUR
PIN-787001 DIST. NORTH LAKHIMPUR
ASSAM
11:ON THE DEATH OF MUSSTT. JAPANI AHMED
HER LEGAL HEIRS
ASSAM
11.1:SIMA HAZARIKA
R/O D.K. ROAD
WARD NO. 10
NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
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ASSAM
11.2:RESHMA KHAN
R/O D.K. ROAD
WARD NO. 10
NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
ASSAM
11.3:JULFIA AHMED
R/O D.K. ROAD
WARD NO. 10
NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
ASSAM
11.4:SIMKY KHAN
R/O D.K. ROAD
WARD NO. 10
NORTH LAKHIMPUR
PIN-787001
DIST. NORTH LAKHIMPUR
ASSAM
12:YASMIN HAQUE
W/O MUTAINUL HAQUE
R/O HAQUE MANZIL
A.T.ROAD
MACHKHOWA
GUWAHATI-781001
DIST. KAMRUP (M)
ASSAM
13:NASIMA BEGUM
W/O MOKIBUR RAHMAN
R/O MASJID GALI
F.A. ROAD
KUMARPARA
GUWAHATI-781009
DIST. KAMRUP (M)
ASSAM
14:NAZNIN KHAN
W/O SIDDIQUE KHAN
R/O POWAI NO. 1
NEAR GOLLAI
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P.O. POWAI
DIGBOI
15:MOON MOON HAZARIKA
W/O ABDUL HUSSAIN
R/O HOUSE NO. 67
OPPOSITE TO OLD EMPLOYMENT OFFICE
A.K.AZAD ROAD
REHABARI
PALTANBAZAR
GUWAHATI-781008
DIST. KAMRUP (M)
ASSA
Advocate for the Petitioner : MR. B D DEKA
Advocate for the Respondent : MR. A SATTAR
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 18.11.2022
Heard learned counsel for both sides.
By this application under Article 227 of the Constitution of India, the petitioner
has challenged the legality and correctness of the order, dated 30.08.2019, passed by
the learned Civil Judge, North Lakhimpur in Misc.(J) Case No. 25/2019, arising out of
Title Suit No. 20/2013, whereby the application filed under Order VI Rule 17 read with
Order VIII Rule 1A read with Section 151 of Civil Procedure Code, has been rejected.
Petition is admitted.
Issue notice.
Call for the records.
List this matter after 3 (three) weeks.
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Interim order, passed earlier, shall continue till the next date of listing.
Mr. B. D. Deka, learned counsel for the petitioner, has referred to the judgments
of the Hon'ble Supreme Court rendered in:- (i) AIR 2006 SC 1647; (ii) AIR 2006 SC
2832; (iii) Civil Appeal No. 5909/2022.
JUDGE
Comparing Assistant
